Mohan Lal vs State Of Punjab And Another
2022 Latest Caselaw 14541 P&H

Citation : 2022 Latest Caselaw 14541 P&H
Judgement Date : 16 November, 2022

Punjab-Haryana High Court

Mohan Lal vs State Of Punjab And Another on 16 November, 2022

201 IOIN-CRM-M-41128-2015 in
CRM-M-41128-2015

MOHAN LAL VS STATE OF PUNJAB AND ANOTHER

Present :- None for the petitioner.

Mr. Arun Gupta, AAG, Punjab.

kik

Affidavit of Murad Jasvir Singh Gill, PPS, Assistant
Commissioner of Police, Industrial Area-A, Ludhiana on behalf of
respondent No.1 has been filed. The same is taken on record.

Learned State counsel submits that the charges have been framed in the present matter and the trial is proceeding.

In view of the aforesaid statement made by learned State counsel, no further order is required to be passed in the matter.

IOIN stands disposed off.

(PANKAJ JAIN ) JUDGE 16.11.2022 Pooja sharma-I

POOJA SHARMA

2022.11.17 10:10

| attest to the accuracy and authenticity of this order/judgment.

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